Dr.Rajendra Prasad Pandey vs State Of U.P.Thru Secy & Ors.
2013 Latest Caselaw 7428 ALL

Citation : 2013 Latest Caselaw 7428 ALL
Judgement Date : 12 December, 2013

Allahabad High Court

Dr.Rajendra Prasad Pandey vs State Of U.P.Thru Secy & Ors. on 12 December, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 10942 of 2013
 

 
Petitioner :- Dr.Rajendra Prasad Pandey
 
Respondent :- State Of U.P.Thru Secy & Ors.
 
Counsel for Petitioner :- J.J.Munir
 
Counsel for Respondent :- C.S.C.,S.N. Yadav
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Sri Y.K. Yadav, learned Standing Counsel, states that since there is certain audit objection against the petitioner, therefore, after retaining a sum of Rs.1,55,053/-, the process in respect of the payment of the balance amount to the petitioner towards post retiral benefit is in progress and there is every likelihood that the claim may be settled within a week or so.

On his request, list/put up on 6.1.2014.

Order Date :- 12.12.2013

Download the LatestLaws.com Mobile App